The Supreme Court called a senior official of the Election Commission of India at 2pm on Wednesday, April 24, to explain some of its queries regarding EVMs and Voter Verifiable Paper Audit Trail (VVPAT).
The court's questions pertain to the functions of the micro-controller installed in the EVMs, securing the EVMs and VVPATs and the maximum period for which the machines are to be retained.
The Supreme Court is set to pronounce certain directions on a batch of petitions seeking complete cross-verification of votes cast using EVMs with VVPAT. The VVPAT is an independent vote verification system which enables electors to see whether their votes have been cast correctly.
A Supreme Court bench of Justices Sanjiv Khanna and Dipankar Datta will pronounce the directions on the petitions in which the order was reserved by the apex court on April 18.
During the hearing, Justice Khanna said the bench had certain queries. These were listed thus:
- Is the micro-controller installed in the Control Unit or in the VVPAT? We were under the impression that it is installed in the Control Unit, but in Frequently Asked Questions, it is indicated that it is installed in VVPAT.
- Is the micro-controller which is installed one-time programmable? (ECI stand is that it is, implying it cannot be modified)
- How many Symbol Loading Units are available?
- Limitation period for filing election petition is 30 days as such storage is 45 days. But as per Section 81 of the Representation of People Act, limitation period is 45 days. This needs to be clarified. "Accordingly, storage should be increased. If it's 45, it can be 60".
- On securing of EVMs, do both control unit and VVPAT bear seals?
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
